[Cites 1, Cited by 0]
Madras High Court
V.Periaswamy vs The District Revenue Officer on 9 March, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 8807 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-03-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 8807 of 2026
AND
WMP NO. 9471 OF 2026
V.Periaswamy
..Petitioner(s)
Vs
The District Revenue officer
Revenue Divsional office,
District Collectorate office,
Subrmania Nagar, Suramangalam,
Salem
..Respondent(s)
Prayer:- Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus directing the respondent to
review the suspension order vide Roc. e-416 /2026 - A3 dated 08.01.2026
as per the Government order vide G.o. Ms. No 81 human Resources
Management (N) Department, dated 04.08.2022.
For Petitioner(s): Mr.P.Ganesan
For Respondent(s): Mr.T.Chandrasekaran
Special Government Pleader
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Order
This writ petition has been filed seeking a direction to review the
suspension order vide Roc. e-416/2026 - A3 dated 08.01.2026 as per the
Government order vide G.o.Ms.No.81 human Resources Management (N)
Department, dated 04.08.2022.
2. It is the case of the petitioner that he was initially appointed as
Junior Revenue Inspector on consolidated pay on 09.07.2003 and his
services were subsequently regularized. His probation was also declared
and he became a full member of the service. Thereafter, he was selected by
the Tamil Nadu Public Service Commission and appointed as Junior
Revenue Inspector on 01.07.2011 and posted at Manachanallur Taluk
Office. The petitioner was later transferred to various places and joined the
Attur Revenue Divisional Office on 06.08.2012. Subsequently, he was
promoted as Senior Revenue Inspector on 12.08.2014 and posted in the
office of the Special Tahsildar, Adi Dravidar Welfare Department, Attur.
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3. While so, a complaint was lodged on 06.01.2026 by one
Eswaran before the Inspector of Police, Vigilance and Anti-Corruption,
Salem District alleging that the petitioner demanded a bribe of Rs.15,000/-
for processing a petition seeking issuance of a “No Objection Certificate”
(NOC) for transfer of patta. Based on the said complaint, a trap was
arranged and the petitioner was arrested on 07.01.2026. Thereafter, he was
released on bail on the same day. Subsequently, the petitioner was placed
under suspension by order dated 08.01.2026. The petitioner made a
representation to the respondent on 31.01.2026 seeking to review the order
of suspension, since he is going to retire from service on 31.03.2026.
4. Heard the learned counsel on both sides and perused the materials
available on record.
5. Considering the fact that the petitioner is due to retire from
service on 31.03.2026, this Court, without expressing any opinion on the
merits of the case, directs the respondent to review the suspension order
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and dispose of the same on merits and in accordance with law on or before
26.03.2026. Accordingly, this writ petition is disposed of. No costs.
Consequently, connected miscellaneous petition is closed.
6. Post the matter on 27.03.2026 “for reporting compliance”.
09-03-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
SRN
To
The District Revenue officer
Revenue Divsional office,
District Collectorate office,
Subrmania Nagar, Suramangalam,
Salem
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P.T.ASHA J.
SRN
AND
WMP NO. 9471 OF 2026
09-03-2026
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